Section 23 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
23.
The applicant shall get his house insured against risk of fire or any other risk with the Life Insurance Corporation of India for an amount not less than the amount of the loan and shall maintain the same for an amount not less than the principal and interest outstanding against him from time to time, as may provided for by the Parishad, at his own expenses and as provided for in the Mortgage Bond.
